NITU Vs. STATE OF GUJARAT

JUDGEMENT

(1.) This petition was filed by the petitioner seeking custody of her six years old daughter named Kashish with an allegation that the daughter was in the wrongful confinement of respondent No.4- Jitendra Bhimshankar Pal, who by relation happens to be the husband of the petitioner and father of the corpus.

(2.) After the issuance of notice by the Court in the matter, orders were passed time to time. At one stage, the corpus was pressed to be in the custody of respondent No.4 and was produced before the Court. Also remained present before the Court respondent No.4. One of the last order passed on 17/8/2021 reads as under.

(3.) When the matter comes up for consideration today on 6/9/2021, it is already assumed serious proportion in as much as it is the personal liberty of six years old corpus as well as her safety appears to be at stake. Today in the course of proceedings one named M.C. Bariya, Assistant Sub Inspector, Odhav, Police Station, Ahmedabad city, is stated to be present who submits a report, which is taken on record. The report reflects that since 23/8/2021, the only measure the police authorities have taken is to record the statements. The report further mentioned that the location of respondent No.4 has been traced at village Divankheda (Sanjamou) Taluka Unnav, District Raybareli, Uttar Pradesh, on the basis of the mobile number.